SUDHIR LAKRA Vs. UNION OF INDIA
LAWS(JHAR)-2020-1-136
HIGH COURT OF JHARKHAND
Decided on January 10,2020

Sudhir Lakra Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Anil Kumar, learned senior counsel appearing on behalf of the petitioner along with Mr. Kislay Prasad, Advocate.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the CBI.
(3.) This revision application has been filed against the order dated 28.11.2019 passed in R.C. No. 14(S) of 2008-AHD-R by the learned Special Judge, CBI, Ranchi, whereby the petition filed by the petitioner under Section 319 of the Cr. P.C. dated 16.11.2019 with a prayer before the learned court below to issue summons to the proposed accused namely (i) Pradeep Dilip Potnis (ii) Neeta Singh (iii) Murlidhar Ram (iv) Anjani Kumar Jha (v) Kailash Chandra Kulshresth (vi) Girish Nath Singh (vii) Md. Daud Ali and (viii) Anand Kumar has been rejected by the learned court below.;


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